Section 47 in The Constitution of Jammu and Kashmir
47. Composition of Legislative Assembly.
(1)The Legislative Assembly shall consist of [one hundred and eleven] [Substituted by the Constitution of Jammu and Kashmir (Twentieth Amendment) Act, 1987.] members chosen by direct election from territorial constituencies in the State:Provided that the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] may if he is of opinion that women are not adequately represented in the Assembly, nominate not more than two women to be members thereof.(2)[ For the purposes of sub-section (1), the State shall be divided into single member territorial constituencies by such authority and in such manner as the Legislature may by law determine.] [Substituted by the Constitution of Jammu and Kashmir (Twelfth Amendment) Act, 1975.](3)Upon the completion of each census, the number, extent and boundaries of the territorial constituencies shall be readjusted by such authority and in such manner as the Legislature may by law determine :Provided that such readjustment shall not effect representation in the Legislative Assembly until the dissolution of the then existing Assembly:[Provided that until the relevant figures for the first census taken after the year 2026 have been published, it shall not be necessary to readjust the total number of seats in the Legislative Assembly of the State and the division of the State into territorial constituencies under this sub-section.] [Inserted by the Constitution of Jammu and Kashmir (Twenty-ninth Amendment) Act, 2002.]
